Calcutta High Court
Sundarban Seafood Pvt. Ltd vs P. Radhakrishnan And Anr on 6 September, 2021
Author: Arindam Mukherjee
Bench: Arindam Mukherjee
OD 17
ORDER SHEET
CC/337/1998
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction (Contempt)
ORIGINAL SIDE
SUNDARBAN SEAFOOD PVT. LTD.
VERSUS
P. RADHAKRISHNAN AND ANR.
BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE
Date: 6th September, 2021.
(Via Video Conference) The Court: This contempt application arises out of alleged violation of an order dated 26th November, 1998 passed in G.A. No. 1460 of 1998 with C.S. No.445 of 1998. The matter appeared in the list on 2nd September, 2021, when no one appeared on behalf of any of the parties even at the second call. Thereafter, the matter continued to appear in the list marked as "last chance". The matter is appearing in the day's list marked as 'Last Chance' with a note that appropriate orders will be passed if no one appears when the matter is taken up.
No one has applied for joining in the virtual mode. None of the parties are represented when the matter is called on. It appears that the parties are not interested in proceeding with the matter.
The contempt petition is disposed of without any further order. Rule, if any, stands discharged.
(ARINDAM MUKHERJEE, J.) B.Pal